DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Gudalur Compensation for Tenants Improvements Act, 1931
Act 12 of 1931
Keyword(s):
Extension of State Act, Malabar Compensation for Tenants Improvements Act, 1899, Right of a Tenant to make Improvements
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348 ~omptwation for [IWI : T.N. ~et ~n .
f Tenants improvements
'[TAbilL NADU] ACT No: XI OF 19318.
[THE GWUR COMPENSATION POR TENANTS
. IMPROVEMENTS ACT, 1931.) -
(Receivedthe assent of the Governor on the 5th September 1931, and tl~at of the Governor-General orr t l~e 5th October 1931 ; the asset~t o f the Governor-General was first published in the Fort S t . George Gazette
of the 20th October 1931.)
An Act to extend the Malabar ~o&pensation for Tenants Improvements Act, 1899, with certain modifications to the Gudalur taluk of the Nilgiri district.
Preamble. WEEREAS it is expedient to extend the provisions of the Malabar Compensation for Tenants Improvements mmi I Act, 1899, with Fartlrin modificat~ons, to the Gudalur z;;;kf hhdc of the Nilgiri drstrict ; 1900.
AND WAWBAS the previous sanction of the Governor- General has been obtained to the passing of this Act ; It is hzreby enacted as follows :-
Short title
and extent.
1. (1) This Act may be cdled the Gudalur Compen- sation for Tenants Improvements Act, 193 1.
(2) It extends to the whole of the Gudalur ta'luk of the Nilgiri district.
1 These words wcce substituted for the word " Madras " by the Tamil Nadu Ada tation of Laws Order, 1969. as amended by the T d Nadu ~ g p t a t i o n of Laws (Second Amendment) Order, 1969, which came into force on the 14th January 1969.
8 For Statement of Objects and Reasons, re4 Fort St. George ffozetre, dated the 31st March 1931-Part IV, page 94. This Act was deamed to have baan re ad in its application to j anmam intatas with effect on and from t R" a date appointed by the State O o v ~ ~ t under sub-section (4) of section 1 of the Gudalur
Jaamam l+tata, (Abolition and Conversion into Ryotwari) Act, 1969 arm1 Nadu Act 24 of 1969) and save as othorwlso cxprmsly & provi ad in the said Act ; and every janmam astate atood transferred
to the Oovommmt and all snactmants applicable to ryotwari lands
applied to such astate.
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il 2. Sections 3 to 20 of the Malabar Compensation Bttsnefon of
for Tenants Improvements Act, 1899 (bereinaf'ter sdf"~$.z
referred to as tbe said Act), shall apply l o the I of
Gudalur taluk of the Nilgiri district subject to the 1900 to tho . following modifications, namely;--
(4) in section 19 of the said Act, for the words and figures 'after the first day of January 1886'' the words 'after the corning into force of this Act' shall be substituted and a[before the proviso, the foUowing paragraph shall be inserted, namely :-
(5) in section 20 of the said Act, after the words 'construed as' the words 'entitling any person to claim compensation under the provisions of this Act
for any improvements made before the coming Into force of this Act or as' shall be inserted.
..a. < & - -
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